N.T.RAJESHWAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Yakarapu Sheelu, learned counsel for the petitioner, Smt. B.Vaijayanthi, learned Assistant Government Pleader for Services-III appearing for the respondents and perused the material available on record.

(2.) Learned counsel for the petitioner submits that this Writ Petition is filed seeking to declare the action of the respondent No.2 in issuing suspension proceedings dtd. 22/8/2025 vide Proc.No.IDWA/M.Z.-I/K/Admn/U-I/F.88- 48/2025-26/80, on the grounds of misconduct, without any authority and beyond the powers conferred on the respondent No.2 as illegal, arbitrary and in violation of Rule 8(1)(a) of the Telangana Civil Services (Classification, Control and Appeal) Rules, 1991 and also in violation of Rule 3 of the Civil Service Conduct Rules, 1964.

(3.) Learned counsel for the petitioner further submits that the petitioner is working as Junior Assistant in the Pay and Accounts Office, Nirmal District and has been in service since August 2022 and he previously worked as Village Revenue Officer of Bellal Village, Kadam Mandal, Nirmal District from 2017 to 2018. While it being so, the respondent authorities issued the impugned Show Cause Notice dtd. 31/7/2025 on the ground that the office of the respondent No.2 received a letter from the Superintendent of Police, Nirmal, recommending disciplinary action against the petitioner for allegedly turning hostile to the prosecution while deposing in S.C.(NDPS).No.04 of 2022 before the Court of the Principal District and Sessions Judge, Nirmal.